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Karnataka HC:Widow Cannot be Dispossessed of Property Merely For Contracting Second Marriage - (18 Jun 2019)

PROPERTY

Karnataka High Court has noted that a widow cannot be deprived of the property vested in her merely for contracting a second marriage. The Court observed that in the civilized system of today no widow can be deprived of the property vested in her on account of her contracting a second marriage, subject to any just exceptions.

Tags : KARNATAKA HC   SECOND MARRIAGE  

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